REGENT COMPUTRONICS PVT. LTD.

R. S. Madireddy Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RAJAHMUNDRY ELECTRIC SUPPLY CORPORATION LIMITED VS. A NAGESNWARA RAO [REFERRED TO]
PASUPULETI VENKATESWARLU VS. MOTOR AND GENERAL TRADERS [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
ISHAR SINGH VS. NATIONAL FERTILIZERS [REFERRED TO]
OM PRAKASH GUPTA VS. RANBIR B GOYAL [REFERRED TO]
PRADEEP KUMAR BISWAS VS. INDIAN INSTITUTE OF CHEMICAL BIOLOGY [REFERRED TO]
BEG RAJ SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
G BASSI REDDY VS. INTERNATIONAL CROP RESEARCH INSTUTUTE [REFERRED TO]
RAJESH D DARBAR VS. NARASINGRAO KRISHNAJI KULKARNI [REFERRED TO]
PRATAP RAI TANWANI VS. UTTAM CHAND [REFERRED TO]
KEDAR NATH AGRAWAL DEAD VS. DHANRAJI DEVI DEAD [REFERRED TO]
BINNY LTD VS. V SADASIVAN [REFERRED TO]
PRADIP J MEHTA VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
ASULAL LOYA VS. UNION OF INDIA [REFERRED TO]
BHARAT PETROLEUM CORPORATION LTD VS. PETROLEUM WORKMENS UNION [REFERRED TO]
BHARAT PETROLEUM CORPORATION LTD VS. PETROLEUM WORKMEN'S UNION [REFERRED TO]
JATYA PAL SINGH VS. UNION OF INDIA [REFERRED TO]
K.K. SAKSENA VS. INTERNATIONAL COMMISSION ON IRRIGATION AND DRAINAGE [REFERRED TO]

JUDGEMENT

(1.) We have heard these 4 (four) writ petitions together on the point of their maintainability as on date the same were finally considered by us and propose to decide the same by this common judgment and order.

(2.) As we shall presently notice, writs were prayed for against Air India Ltd. (hereafter "AIL", for short), being the employer of all these petitioners. When these writ petitions were instituted, the same were maintainable. No objection was taken then. However, now the maintainability of these writ petitions has been questioned. The objection to the maintainability of these writ petitions stems from the fact of privatization of AIL during the pendency of the same.

(3.) The fundamental question that emerges from such objection is this: whether it is an invariable rule that a writ petition has to be decided on the basis of the facts as they were on the date of its institution or whether intervening/subsequent event(s), having a fundamental impact on exercise of jurisdiction for granting relief by this Court, may render the writ petition non-maintainable?

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R. S. MADIREDDY Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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